DANAVATH ALIAS RAMAVATH TARABAI Vs. MUDAVATH PRAMEELA

JUDGEMENT

(1.) ON 23. 7. 2009 this Court initially directed the matter to appear in the list on 31. 7. 2009 at 2-15 p. m. and till then it was directed that the status quo obtaining as on that day be maintained by the parties. On 31. 7. 2009 this Court issued rule Nisi and the status quo granted earlier on 23. 7. 2009 was extended until further orders.

(2.) THE first respondent-contesting respondent filed WVMP No. 2401 of 2009 praying for vacation of the interim order specified supra.

(3.) HEARD Sri C. Raghu, learned counsel representing the writ petitioner, sri E. Madan Mohan Rao, learned Counsel representing the first respondent in the writ petition and the learned Government pleader for Panchayat Raj and learned government Pleader for Revenue representing respondents 3 to 8.